OM PRAKASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petition has been filed by the petitioner with the allegation that the lands which are reserved as natural resources and protected as Gair Mumkin Johad Payatan, Gair Mumkin Rasta, Gair Mumkin Kua and Gair Mumkin Mandir of Village Chak Rajasar, Tehsil Nohar, District Hanumangarh have been encroached upon and those encroachments are not being removed.

(2.) Relying upon the order passed by this Court in the case of Arjun Singh v. The State of Rajasthan and others (D.B. Civil Writ Petition No. 12988/2021), prayer has been made for issuance of appropriate directions.

(3.) Relying upon earlier decision of this Court in the case of Jagdish Prasad Meena and Ors. v. State of Rajasthan and Ors. (D.B. Civil Writ Petition No. 10819/2018 decided on 30/1/2019), this Court passed an order dtd. 21/9/2021 in D.B. Civil Writ Petition No. 12988/2021 to the effect that the authorities therein are under obligation to remove encroachments made on public utility land, Gochar and Oran land etc., keeping in view the directions issued by this Court in the case of Gulab Kothari v. State of Rajasthan and Ors. (D.B. Civil Writ Petition No. 1554/2004).